Shriram City Union Finance Ltd vs Manoj Balkrishna Kamble
2022 Latest Caselaw 8730 Bom

                                                                        10-N-166-2018.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                             NOTICE NO. 166 OF 2018
                                                       IN
                                      EXECUTION APPLICATION NO. 176 OF 2018

                      SHIRAM CITY UNION FINANCE LTD.          )...DECREE HOLDER

                               V/s.

                      MANOJ BALKRISHNA KAMBLE                 )...JUDGMENT DEBTOR

                      Mr. Daulat Hari Shambharkar, Asst. Legal Manager of Decree
                      Holder, present in the Court.


                                           CORAM      :   ABHAY AHUJA, J.

                                           DATE       :   30th AUGUST 2022


                      P.C. :

                      1        Mr. Daulat Hari Shambharkar, who states that he is an

Assistant Legal Manager of the Decree holder, submits that the

notice under Order XXI Rule 22 of the Code of Civil Procedure,

1908 (CPC) has been lodged with the Sheriff's office for service

upon the judgment debtor. He, however, seeks time to ascertain

whether the said notice has been served or not.

ARTI
VILAS
KHATATE
Digitally signed by
                      AVK                                                         1/2
ARTI VILAS
KHATATE
Date: 2022.08.30
16:41:18 +0530
                                                      10-N-166-2018.doc


2     Accordingly, time is granted in the matter. Let an affidavit of

service with tangible proof thereof, be filed by the next date.

3 List the matter on 27th September 2022.

                                    (ABHAY AHUJA, J.)




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